SURESH BAJAJ Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By filing the instant writ petition, the writ petitioners have prayed for issuance of appropriate writ/writs against the respondents/authorities more specifically; against the respondent no.4/authority commanding him to revoke and/or rescind and/or cancel the order dtd. 23/6/2014 whereby and whereunder the said respondent no.4/authority declined to allow the writ petitioners' representation for mutation in respect of plot no. BC, Sector I, Bidhannagar, Kolkata 700064 (hereinafter referred to as the said 'premises' in short) by holding that the writ petitioners' application for mutation will be governed under the notification dtd. 22/6/2012.

(2.) For effective adjudication of the instant lis some chronology of events leading to the filing of the instant writ petition are required to be dealt with and those are stated hereinbelow in seriatium:-

(3.) In course of his submission Mr. Bihani, learned senior counsel appearing on behalf of the writ petitioner at the very outset draws attention of this Court to the copy of the reasoned order dtd. 23/6/2014 as passed by the respondent no.4/authority. It is submitted by Mr. Bihani that from the said order under challenge it would reveal that it is the specific finding of the respondent no.4/ authority that the said Sanjoy Bhowmick executed the said registered deed of assignment dtd. 10/6/2009 without obtaining prior permission of the Government. It is further submitted by Mr. Bihani that the respondent no.4/authority also came to a finding that while executing the said deed of assignment parties to the said deed of assignment failed to adhere to the restrictive clauses of the original deed of lease dtd. 24/2/1969.